B. CHANDRAMANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking to declare the action of respondent Nos.2 to 4 in disbursing compensation amount, in respect of H.No.2-2-165, Uppal Main Road, Uppal, Hyderabad, to the 5th respondent, without considering the representation of the petitioner, as illegal and arbitrary.

(2.) Heard learned counsel for the petitioner, learned Government Pleader for Land Acquisition and learned Government Pleader for Revenue.

(3.) Learned Government Pleader for Land Acquisition submits that since there are disputes between the petitioner and unofficial respondents for payment of compensation, the Land Acquisition Officer is taking steps to refer the matter to the Authority under Section 64(2) of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short 'the Act').